- (1.) HEARD learned Counsel for the petitioner and the learned Standing Counsel for the respondents who has produced the original paper book of the petitioner before the Court.
(2.) THE contention of learned Counsel for the petitioner is that the petitioner was falsely implicated on charge of being in possession of printed copying material which might have been used for cheating. The petitioner was appearing in the subject of ancient history B. A. Ilird examination as a regular candidate on 21. 4. 2007. He is alleged to have caught by Flying Squad with four reproduced photostat pages from his pocket said to be pertaining to Illrd paper of the subject of Ancient History.
(3.) NOTICE dated 24. 4. 2007 was issued to him on charge of "caught by Flying Squad with four reproduced Photostat pages from his pocket. ";